Bombay High Court
Bharatsingh vs State Of Maharashtra on 22 April, 1996
Equivalent citations: (1996)98BOMLR461
ORDER L. Manoharan, J.
1. This application is under Section 389 of Code of Criminal Procedure (for short, 'the Code') for suspension of sentence and grant of bail to the appellant/accused who was convicted along with another for the offence punishable under Section 20(b)(i) to Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the N.D.P.S. Act) and was sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1000/-, in default to undergo rigorous imprisonment for a period of two months.
2. The appeal was admitted. The learned Counsel for the appellant, Mrs. Sirpurkar, contended that with due regard to the facts and circumstances of the case as is disclosed from the judgment, the sentence awarded to the appellant is liable to be suspended and the appellant is entitled to be released on bail. The learned Additional Public Prosecutor Mr. Wahane, on the other hand maintained that in view of Section 32A of N.D.P.S. Act, such suspension of sentence under Section 389(1) of the Code is not permissible. The learned Counsel for the appellant relied on the Division Bench judgment of Madras High Court in Kantilal Jain and Ors. v. Asstt. Collector, Madurai 1991 L.W. (Cri.) 563 and the decision of Madhya Pradesh High Court in the case of Giriraj v. State of M.P. 1 (1995) CCR 547 (DB). On the other hand, the learned Additional Public Prosecutor relied on the Full Bench decision of Kerala High Court in the case of Berlin Joseph @ Ravi v. State 1992 (1) Crimes 1221 in support of his argument that Section 32A of N.D.P.S. Act is a bar for this Court in exercising the power under Section 389(1) of the Code.
3. The learned Counsel for the appellant, Mrs. Sirpurkar, maintained that it is quite inconsistent, in the circumstances, to hold that the High Court which is empowered to entertain an appeal and in appropriate cases to reverse the conviction and hold the accused not guilty has no power to suspend the sentence. It is pointed out by the learned Counsel that when the applicability of Section 32A of N.D.P.S. Act is considered it is inescapable to note that the power of suspension, remission or commutation of the sentence is the attribute of executive authority, consequently the same can only be intended to restrict the said power of the executive authority and it cannot affect the power of the High Court under Section 389(1) of the Code to suspend the sentence. It is maintained by the learned Counsel that when the scope and applicability of Section 32A is understood, with due regard to the context, suspension, remission or commutation mentioned under Section 32A can apply only with respect to the exercise of said power under Sections 432 and 433 of the Code. On the other hand, the learned Additional Public Prosecutor, Mr. Wahane, maintained that since a plain reading of the said provision in Section 32A of N.D.P.S. Act does not lead to any absurdity much less a patent absurdity or ambiguity, it is not possible to exclude the power of suspension of sentence under Section 389(1) of the Code from the ambit of the said section by interpretation.
4. Before going into the acceptability of the rival contentions, it will be necessary to read Section 32A of N.D.P.S. Act, which is as under:
32 ...
32A. No suspension, remission or commutation in any sentence awarded under this Act. - Notwithstanding anything contained in the Code of Criminal Procedure, 1973, or any other law for the time being in force but subject to the provisions of Section 33, no sentence awarded under this Act (other than Section 27) shall be suspended or remitted or commuted.
A literal interpretation of the said section on a plain reading of the same assigning the natural meaning to the words therein would take into its sweep suspension, remission or commutation of the sentence by any authority. It is necessary that the non obstante clause in the said provision is not lost sight of; in the circumstance, that too clarifies the aforesaid scope of the said provision.
5. Now, it is necessary to advert to the Full Bench decision of Kerala High Court in Berlin Joseph's case 1992(1) Crimes 1221. The judgment was delivered on behalf of the Bench by Mr. Justice K.T. Thomas (as His Lordship then was). It is pointed out in the aforesaid decision of Kerala High Court, relying on the decisions in Maru Ram v. Union of India AIR 1980 SC 2147 and the decision in Kehar Singh v. Union of India AIR 1989 SC 653, that the power of the President or Governor respectively under Article 72 or Article 161 of the Constitution cannot be exercised on their own but can only be exercised on the advice of the appropriate Government and such advice is binding on the Governor. It is further observed that if Section 32A was intended to apply only to the power of the Government under Sections 432 and 433 of the Code, the Government can achieve the said object by the exercise of the aforesaid constitutional powers. As regards the contention that the High Court can exercise the powers under Chapters XXIX and XXX as per Section 36B of N.D.P.S. Act and consequently the High Court by force of the said provision is competent to suspend the sentence under Section 389 of the Code, it is pointed out in the aforesaid decision that Section 36B itself states that the aforesaid provisions in Chapters XXIX and XXX of the Code can he exercised only "so far as may be applicable". Lastly, the said decision holds that when the intention and object of the legislature is taken into consideration the scope of Section 32A cannot be restricted to executive authority. The aforesaid reasons stated in the Full Bench decision necessarily has to be kept in view for the proper appreciation of the decisions of Division Bench of the Madras High Court and the M.P. High Court. Of course, no reference to the Kerala decision was possible in the decision of the Madras High Court because the said Kerala decision was reported only in 1992. A reading of the decision of Madras High Court would show that an earlier decision of the same High Court in P.T. Oliver Fernando v. Asstt. Collector of Madras 1990 (2) MWN (Cri.) 217 was relied on. The M.P. decision of course adverts to the Full Bench decision of Kerala High Court in para 12 of its judgment but the specific points discussed in Kerala decision as to this aspect is not seen to have been adverted to. The said decision proceeded on the basis that if Section 32A is given effect so as to include within its ambit the power of High Court under Section 389 of the Code to suspend the sentence, the same would lead to absurdity. The reasoning appears to be that the High Court which has got the power to reverse the conviction and acquit the accused in appeal, cannot be stated to have no power to suspend the sentence. According to Division Bench, such a view would lead to absurdity and therefore a construction has to be adopted to remove such an absurdity.
6. Interpretation of a provision of law is to find out the intention of the legislature. Ordinarily the intention of the legislature is what it states to be its intention by the words employed in the statute. Therefore, the general rule is, the grammatical or literal interpretation must be adopted, and the Court can depart from the said rule only when such an interpretation would lead to patent justice, anomaly or absurdity. Whether ordinary literal meaning assigned to the words used in the provision would lead to an absurdity or patent illegality, has to be judged with due regard to the context in which the provision appears in the statute because the court in this regard cannot deal with the same as a grammarian. The context has to be judged with due regard to factors such as the scheme of the provisions and the object for which the legislation was made. One important aspect to be borne in mind in interpreting a provision is that, the Court should not interpret a provision on the assumption as to what ought to be the law, for the court will he concerned only as to what is the law. That of course does not mean, in a given circumstance, the court cannot interpret the provision to discern the real meaning consistent with the context and object of the legislation. When two interpretations are possible, the one consistent with the object of the legislation should be accepted.
7. The learned Counsel for the applicant, Mrs. Sirpurkar, pointed out that if it is to be held that Section 32A would take into its fold the power of the Court to suspend the sentence when that would lead to an anomaly in the matter of conviction and sentence under Section 31A of N.D.P.S. Act. What is highlighted by the learned Counsel is, the said section provides for imposing death sentence for certain offences after previous conviction, and if Section 32A is interpreted to mean that the High Court has no power to suspend the sentence, the sentence under the said section may not be able to be suspended by the High Court in an appeal preferred by an accused who has been sentenced under the said section. It should be immediately noted that, a sentence of death as per Section 368 of the Code has to be confirmed by the High Court. The proviso to the said section enjoins, no order of confirmation shall be made until the period for preferring an appeal has expired, or if an appeal is presented within such period, until such appeal is disposed of' Section 415 of the Code also deals with postponement of execution of sentence of death in case of appeal to Supreme Court. Sub-section (2) thereof states that when the death sentence is confirmed by the High Court and the person so sentenced makes an application to the High Court for the grant of a certificate under Article 132 or under Sub-clause (c) of Clause (1) of Article 134 of the Constitution, the High Court shall order the execution of the sentence to be postponed until such application is disposed of by the High Court, or if a certificate is granted on such application, until the period allowed for preferring an appeal to the Supreme Court on such certificate has expired. When such provisions are made in the Code itself as regards the death sentence, occasion for suspending the sentence of death in the circumstances, may not arise as the Code itself provides for postponement of execution of the death sentence, as stated above. It is submitted by the learned Counsel for the applicant, Mrs. Sirpurkar, that Section 32A if is to apply to the power of suspension of sentence by the High Court, that can affect even Section 415 of the Code. Section 415 deals with postponement of execution of sentence of death and not with respect to suspension, remission or commutation so as to be caught in the web of Section 32A of N.D.P.S. Act. Therefore, the reasoning that if Section 32A is to apply to the power of the High Court to suspend sentence, it may take away the power of the High Court even to postpone a sentence of death, loses its force, in the context of the provision concerning the same in Section 368, particularly proviso thereof and Section 415 of the Code.
8. The learned Counsel for the applicant, Mrs. Sirpurkar, also urged that the power of postponement of capital sentence under Section 416 of the Code will be affected if Section 32A is to control the power of the High Court in matter of suspension of sentence. Section 416 as in Section 415 does not deal with suspension of sentence but only provides for postponement of execution, postponement of execution being not the same as suspension of sentence, is not affected by Section 32A of N.D.P.S. Act. Of course, Section 416 states that the High Court may, if it thinks fit, commute the sentence of death to imprisonment for life. If death sentence is awarded under N.D.P.S. Act, because of the bar under Section 32A, it may not be possible for the High Court to commute the sentence to imprisonment for life. The very section itself does not state that the High Court should commute the sentence for imprisonment for life. All that is said is, if the High Court thinks fit, it can commute the sentence to imprisonment for life. Where there is an embargo under Section 32A then it may not be feasible nor possible for the High Court to commute the sentence of death under Section 416 of the Code.
9. Now the question to be considered is, whether Section 36B of the N.D.P.S. Act makes Section 389 of the Code as such applicable to appeals before the High Court. Section 36B of N.D.P.S. Act reads as under:
36B. Appeal and revision - The High Court may exercise, so far as may be applicable, all the powers conferred by Chapters XXIX and XXX of the Code of Criminal Procedure, 1973, on a High Court, as if a Special Court within the local limits of the jurisdiction of the High Court were a Court of session trying cases within the local limits of the jurisdiction of the High Court.
The said section itself states that the High Court may exercise "so far as may be applicable" the powers conferred by Chapters XXIX and XXX of the Code. If as a matter of fact the whole provision in Chapters XXIX and XXX can apply; the words "so far as may he applicable" need not have been there. The said words are incorporated in Section 36B as the provision in Chapter XXIX concerning the suspension of sentence is taken away by Section 32A; to that extent the provision in Chapter XXIX cannot apply. This can only be the meaning when understood in the context in which the said provision occurs. The very N.D.P.S. Act states that the same is enacted to make stringent provision for the trial and regulation and operation relating to Narcotic Drugs and Psychotropic Substances and to implement the provisions of international conventions on Narcotic Drugs and Psychotropic Substances and for the matters connected therewith. One should not understand the aforesaid provisions divorsed from the said context. The effect of holding Section 32A will not affect the power of the High Court under Section 389(1) of the Code which occurs in Chapter XXIX of the Code; is to render the words 'so far as may be applicable' appearing in Section 36B redundant and otiose. An interpretation which will render any of the words used in a statute as redundant, normally should not be adopted. Therefore, it is not possible to hold that there is either patent illegality or absurdity in giving the ordinary and plain meaning to the words used in Section 32A of N.D.P.S. Act so that one could interpret Section 32A of N.D.P.S. Act in a restricted manner so as to exclude the power of the High Court to suspend the sentence under Section 389(1) of the Code from the scope of Section 32A. The contention that to hold that the High Court in appeal has no power to suspend the sentence is incompatible with the power of the appellate jurisdiction too is not acceptable because if the legislature thought that such restriction on the power of suspending the sentence is necessary to achieve the object of providing stringent provision to control the menace of narcotic drugs and psychotropic substances, one cannot say that the same opposed to any provision of law. This is more so, as there is enough indication in Section 32A of the N.D.P.S. Act itself indicative of the scope of the section as well as the intention of the legislature. The said section states that the same is applicable subject to Section 33 and the sentence awarded under the Act except under Section 27 of the Act. When there is such express statement as to its applicability, without reading into the said provision a restriction as to its application so far as Section 389(1) of the Code is concerned, it is not possible to hold that, the said provision has no application to the power to suspend sentence under Section 389(1) of the Code. Thus, this provision foremost among the provisions in the N.D.P.S. Act aimed to uphold the purpose and intention of the legislature as revealed from the preamble and scheme of the Act emerges unscathed. It is of importance in this connection to note, even as per Section 389(1) of the Code, the execution of the sentence can be suspended only for reasons to be recorded; in other words, the execution of the sentence cannot be suspended even under Section 389(1) of the Code, merely because an appeal has been filed.
10. With due regard to the aforesaid compelling reasons, with great respect to the learned Judges of the Madras and Madhya Pradesh High Courts, I am unable to agree with the view taken by them and I am in whole agreement with the Full Bench decision of Kerala High Court in Berlin Joseph's case 1992(1) Crimes 1 221, cited supra. Consequently, this application for suspension of sentence is liable to be dismissed, which accordingly is dismissed. However, hearing of the appeal will be expedited.